Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(6) in Bihar Inland Vessels Rules, 2013

(6)Such candidates who have passed Matric examination from recognized board and have three years of services at sea or on Inland waters, one year of the service shall be helmsman or as Assistant Master or Sukani and should have performed at least six months service on board the vessel plying in the port/Inland Rivers of the State where the candidate is appearing for the examination of Serang. Or